Pr.CIT v. Annasaheb Patil Mathadi Kamgar Sahakari Pathpedi Ltd.

454 ITR 117Supreme Court of India2023#1600 most cited

What is Pr.CIT v. Annasaheb Patil Mathadi Kamgar Sahakari Pathpedi Ltd. authority for?

A credit society is entitled to exemption under section 80P(2) of the Income-tax Act if it is not a bank or cooperative bank, and such findings of fact are binding on the Supreme Court.

71

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2023 to 2026.

Also referred to as

Annasaheb Patil Mathadi Kamgar Sahakari Pathpedi Ltd. · 454 ITR 117 · SC · section 80P(2) · credit society exemption · cooperative society · not a bank · exemption under 80P

Sections most often in play

Section 80P(4)Section 80P(2)(d)Section 80P(2)(a)(i)Section 80PSection 250Section 143(3)Section 56Section 144B

Issues it is cited on

section 80(p)(4)section 80(p)(2)section 80p(2)(b)section 63section 64section 80(p)(2)(a)section 80p(1)section 80p(4)section 80(p)section 2(19)section 80p(2)(a)(iii)section 80p(2)(a)

Judgments citing Pr.CIT v. Annasaheb Patil Mathadi Kamgar Sahakari Pathpedi Ltd.

ITO-19(3)(1), Mumbai vs. Shivsahyadri Sahakari Pathpedhi, Mumbai

In the result, appeals of the Revenue are dismissed

ITA 5901/MUM/2024[2020-21]Status: DisposedITAT Mumbai31 Dec 2024AY 2020-21

Bench: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI, GIRISH AGRAWAL (Accountant Member)

Section 14Section 143(1)Section 143(3)Section 80Section 80PSection 80P(2)Section 80P(2)(d)

…king business or Co-operative Society carrying on the other businesses or a Co- operative bank." 9. In that view of the matter, we find that the appeal has to succeed.” 4. Further, the Hon’ble Supreme Court in the case of PCIT vs. Annasaheb Patil reported in 454 ITR 117, the Hon’ble Court held that assessee being a credit society are entitled for exemption u/s. 80P(2) and they cannot be termed as public co- operative banks and therefore, Section 80P(4) shall not be applicable. Admittedly, here in this case the interest had been received from co-operative banks and law is well settled that credit co-operative soc…

ITO, Mumbai vs. The Central Railway Employees Co-Operative Credit Society Ltd., Mumbai

In the result, appeals filed by the revenue are dismissed in the above terms

ITA 2783/MUM/2024[2020-21]Status: DisposedITAT Mumbai11 Nov 2024AY 2020-21

Bench: Shri. Narendra Kumar Billaiya & Shri. Raj Kumar Chauhan & & Ito, Mumbai Vs. The Central Railway Lower Parel, 306, Piramal Employees Co-Operative Chamber, Mumbai – 400012. Credit Society Ltd. 665-A, The Creccs Society, N.M. Joshi Marg, Byculla (West), Mumbai – 400027. Pan: Aaatt3547K (Appellant) (Respondent)

Section 80Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI. NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI. RAJ KUMAR CHAUHAN, JUDICIAL MEMBER & & ITO, Mumbai Vs. The Central Railway Lower Parel, 306, Piramal Employees Co-operative Chamber, Mumbai – 400012. Credit Society Ltd. 665-A, The CRECCS Society, N.M. Joshi Marg, Byculla (West), Mumbai – 400027. PAN: AAATT3547K (Appellant) (Respondent) Assessee Represented by : Shri. J. D. Mistry & Shri. Madhur Agarwal Department Represented by : Ms. Madhu Malati Gosh (CIT-DR) Date of conclusion of Hearing : 24.07.2024 Date of Pronouncement : 11.11.202…

I.T.O, Mumbai vs. The Central Railway Employees Co-Operative Credit Society Ltd., Mumbai

In the result, appeals filed by the revenue are dismissed in the above terms

ITA 2693/MUM/2024[2018-19]Status: DisposedITAT Mumbai11 Nov 2024AY 2018-19

Bench: Shri. Narendra Kumar Billaiya & Shri. Raj Kumar Chauhan & & Ito, Mumbai Vs. The Central Railway Lower Parel, 306, Piramal Employees Co-Operative Chamber, Mumbai – 400012. Credit Society Ltd. 665-A, The Creccs Society, N.M. Joshi Marg, Byculla (West), Mumbai – 400027. Pan: Aaatt3547K (Appellant) (Respondent)

Section 80Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI. NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI. RAJ KUMAR CHAUHAN, JUDICIAL MEMBER & & ITO, Mumbai Vs. The Central Railway Lower Parel, 306, Piramal Employees Co-operative Chamber, Mumbai – 400012. Credit Society Ltd. 665-A, The CRECCS Society, N.M. Joshi Marg, Byculla (West), Mumbai – 400027. PAN: AAATT3547K (Appellant) (Respondent) Assessee Represented by : Shri. J. D. Mistry & Shri. Madhur Agarwal Department Represented by : Ms. Madhu Malati Gosh (CIT-DR) Date of conclusion of Hearing : 24.07.2024 Date of Pronouncement : 11.11.202…

I.T.O., Mumbai vs. The Central Railway Employees Co-Operative Credit Society Ltd., Mumbai

In the result, appeals filed by the revenue are dismissed in the above terms

ITA 2692/MUM/2024[2017-18]Status: DisposedITAT Mumbai11 Nov 2024AY 2017-18

Bench: Shri. Narendra Kumar Billaiya & Shri. Raj Kumar Chauhan & & Ito, Mumbai Vs. The Central Railway Lower Parel, 306, Piramal Employees Co-Operative Chamber, Mumbai – 400012. Credit Society Ltd. 665-A, The Creccs Society, N.M. Joshi Marg, Byculla (West), Mumbai – 400027. Pan: Aaatt3547K (Appellant) (Respondent)

Section 80Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI. NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI. RAJ KUMAR CHAUHAN, JUDICIAL MEMBER & & ITO, Mumbai Vs. The Central Railway Lower Parel, 306, Piramal Employees Co-operative Chamber, Mumbai – 400012. Credit Society Ltd. 665-A, The CRECCS Society, N.M. Joshi Marg, Byculla (West), Mumbai – 400027. PAN: AAATT3547K (Appellant) (Respondent) Assessee Represented by : Shri. J. D. Mistry & Shri. Madhur Agarwal Department Represented by : Ms. Madhu Malati Gosh (CIT-DR) Date of conclusion of Hearing : 24.07.2024 Date of Pronouncement : 11.11.202…

Income-Tax Officer Ward-2, Ahmednagar vs. Sanjivani Sahakari Pat Sanstha Maryadit Gurudwara Road, Kopargaon Dist. Ahmednagar. Pin-423601, Ahmednagar

In the result, the appeal filed by the Revenue is dismissed

ITA 1280/PUN/2024[2018-19]Status: DisposedITAT Pune24 Sept 2024AY 2018-19

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1280/Pun/2024 "नधा"रण वष" / Assessment Year : 2018-19

For Appellant: NoneFor Respondent: Shri Arvind Desai
Section 142(1)Section 143(3)Section 250Section 80Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1280/PUN/2024 "नधा"रण वष" / Assessment Year : 2018-19 Income Tax Officer, Vs. Sanjivani Sahakari Pat Sanstha Ward-2, Ahmednagar Maryadit, Gurudwara Road, Kopargaon, Dist. Ahmednagar – 423601 Maharashtra PAN : AAAAS5052K Appellant Respondent Assessee by : None Revenue by : Shri Arvind Desai Date of hearing : 23.09.2024 Date of pronouncement : 24.09.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the Revenue directed agains…

Alaknanda Sahakari Gruharachana Sanstha Maryadit, Pune vs. Income Tax Officer, Ward 3 (1), Pune

The appeal of the assessee stands ALLOWED

ITA 1393/PUN/2024[2021-2022]Status: DisposedITAT Pune10 Sept 2024AY 2021-2022

Bench: Hon’Ble Shri G. D. Padmahshali & Hon’Ble Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No. 1393/Pun/2024 निर्धारण वषा / Assessment Year : 2021-22

For Appellant: Mr Ashish Thakurdesai [‘Ld. AR’]For Respondent: Mr BS Rajpurohit [‘Ld. DR’]
Section 143(1)Section 250Section 80PSection 80P(2)Section 80P(2)(d)

…he assessee. 12. We find that, once claimant assessee falls outside the ambit of explanation (a) to section 80P(4) of the Act then denial would be contra- legem finds fortified in case of ‘PCIT Vs Annasaheb Patil Mathadi Kamgar Sahakari Pathpedi Ltd.’ [2023, 454 ITR 117 (SC)], where the assessee was a cooperative credit society engaged in the business of providing credit facilities to its members. The assessee claimed deduction u/s 80P(2)(a)(i) of the Act, but the Assessing Officer disallowed the deduction holding that the assessee is a cooperative bank and hence not eligible to claim deduction as ITAT-Pune Page…

Income Tax Officer - 25(2)(1) Mumbai, Mumbai vs. Mumbai Postal Employees Co-Operative Credit Society Ltd, Mumbai

In the result, the appeal by the Revenue and cross-objection by the assessee are dismissed

ITA 1642/MUM/2024[2018-19]Status: DisposedITAT Mumbai26 Jul 2024AY 2018-19

Bench: Shri Om Prakash Kant & Shri Sandeep Singh Karhail

For Appellant: Shri Madhur AggarwalFor Respondent: Ms Usha Gaikwad, Sr. AR
Section 142(1)Section 143(2)Section 194ASection 194A(3)(v)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.1642/Mum./2024 (Assessment Year : 2018–19) ITO-25(2)(1) Room No. 116, 1st Floor, G- Block Kautliya Bhavan, Bandra Kurla ……………. Appellant Complex, Mumbai-400051. v/s Mumbai Postal Employees Co-operative Credit Society Ltd .………. Respondent Ground Floor, GPO Building, Fort Mumbai, Mumbai-400001. PAN- AAAJM0032G Cross Objection no.57/Mum./2024 Arising out of ITA no.1642/Mum./2024 (Assessment Year : 2018–19) Mumbai Postal Employees Co-operative Credit Societ…

Vasai Urban Co-Operative C Redit Society Ltd, Vasai vs. Principal Commissioner of Income Tax, Thane

In the result, the appeal by the assessee is allowed

ITA 1507/MUM/2024[2018-19]Status: DisposedITAT Mumbai25 Jul 2024AY 2018-19

Bench: Shri B R Baskaran & Shri Sandeep Singh Karhail

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Surendra Meena, Sr. DR
Section 142(1)Section 143(2)Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI B R BASKARAN, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.1507/Mum./2024 (Assessment Year : 2018–19) Vasai Urban Co-operative Credit Society Ltd, 1st Floor, Shree Ganesh Building, ………. Appellant Opp. S. T. Depot, Tal- Vasai, Dist- Palghar, 401201. PAN No. AAAAV1341E v/s PCIT, Thane B-Wing, Ashar I. T. Park, 6th Floor, Road No. 16Z, ………. Respondent Wagle Industrial Estate, Thane (West)-400604 Assessee by : Shri Bhupendra Shah Revenue by : Shri Surendra Meena, Sr. DR Date of Hearing – 10/06/2024 Date of Order – 25/…

Johnson & Johnson Employees Co-Operative Credit Society Limited, Mumbai vs. Commissioner of Income Tax (Appeals) Add/JCIT (A)-5 Income Tax Department, Mumbai

In the result, the appeal by the assessee is allowed

ITA 1473/MUM/2024[2021-22]Status: DisposedITAT Mumbai19 Jun 2024AY 2021-22

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhail

For Appellant: Shri Jitendra SinghFor Respondent: Shri Surendra Meena
Section 143(1)Section 250Section 80PSection 80P(1)Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.1473/Mum./2024 (Assessment Year : 2021-22) Johnson & Johnson Employees Co-operative Credit Society Ltd Johnson & Johnson Pvt. Ltd, LBS ……………. Appellant Marg, Mulund West, Mumbai-400080 PAN- AABAJ4134C v/s Income Tax Officer Ward-41(1)(3) ……………. Respondent Kautilya Bhawan, BKC, Bandra East, Mumbai-400058 Assessee by :Shri Jitendra Singh Revenue by :Shri Surendra Meena Date of Hearing – 10/06/2024 Date of Order – 19/06/2024 O R D E R PER SANDEEP SINGH KARHA…

Income Tax Officer, Bkc, Mumbai vs. Idbi Staff Co-Operative Society Ltd, Mumbai

ITA 1209/MUM/2024[2020-21]Status: DisposedITAT Mumbai18 Jun 2024AY 2020-21

Bench: Shri Anikesh Banerjee & Shri Gagan Goyal

Section 143(3)Section 144BSection 14ASection 194ASection 250Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8U

…ITA Nos. 1207 to 1209 /Mum/2024 IDBI Staff Co-operative Credit Society Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA 1207/Mum/2024 Α.Υ. 2013-14 ITA 1208/Mum/2024 Α.Υ. 2017-18 ITA 1209/Mum/2024 Α.Υ. 2020-21 Income-tax Officer VS IDBI Staff Co-operative Credit Society Ltd, 25(1)(1), Mumbai 1st Floor, Room No.115, Kautilya Bhavan, G Block, Bandra Kurla Complex, Bandra (E), Mumbai-400 051 IDBI Tower, Cuffe Parade, Colaba, Mumbai-400005 PAN: AAAAI0083Q APPELLANT RESPONDENT Assessee by Shri Mandar Vaidya Respon…

Income Tax Officer, Mumbai vs. Idbi Staff Co-Operative Credit Society Ltd, Mumbai

ITA 1207/MUM/2024[2013-14]Status: DisposedITAT Mumbai18 Jun 2024AY 2013-14

Bench: Shri Anikesh Banerjeeand Shri Gagan Goyal

Section 143(3)Section 144BSection 14ASection 194ASection 250Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8U

…ITA Nos. 1207 to 1209 /Mum/2024 IDBI Staff Co-operative Credit Society Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBERAND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA 1207/Mum/2024 A.Y. 2013-14 ITA 1208/Mum/2024 A.Y. 2017-18 ITA 1209/Mum/2024 A.Y. 2020-21 Income-tax Officer 25(1)(1), Mumbai 1st Floor, Room No.115, Kautilya Bhavan, G Block, Bandra Kurla Complex, Bandra (E), Mumbai-400 051 VS IDBI Staff Co-operative Credit Society Ltd, IDBI Tower, Cuffe Parade, Colaba, Mumbai-400005 PAN: AAAAI0083Q APPELLANT RESPONDENT Assessee by Shri Mandar Vaidya Respond…

ITO-28.3.1, Mumbai vs. Vaibhav Co Op Credit Society, Ghansoli

ITA 46/MUM/2024[2014-15]Status: DisposedITAT Mumbai28 May 2024AY 2014-15

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawalassessment Year: 2014-15 Assessment Year: 2018-19 & Assessment Year: 2021-22

For Appellant: Shri Malay J. GosraniFor Respondent: Ms. Rajeshwari Menon, Sr. DR
Section 143Section 143(1)Section 143(3)Section 154Section 36(1)(via)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2014-15 Assessment Year: 2018-19 & Assessment Year: 2021-22 Income Tax Officer – 28.3.1, Vaibhav Co-op Credit Mumbai Society, Vs. At Post Ghansoli, Thane Belapur Road, Thane – 400701 (PAN : AAAAV3417F) (Appellant) (Respondent) Present for: Assessee : Shri Malay J. Gosrani Revenue : Ms. Rajeshwari Menon, Sr. DR Date of Hearing : 16.05.2024 Date of Pronouncement : 28.05.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: The appeal filed by the Reven…

ITO-28.3.1, Mumbai vs. Vaibhav Co Op Credit Society, Ghansoli

ITA 44/MUM/2024[2018]Status: DisposedITAT Mumbai28 May 2024

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawalassessment Year: 2014-15 Assessment Year: 2018-19 & Assessment Year: 2021-22

For Appellant: Shri Malay J. GosraniFor Respondent: Ms. Rajeshwari Menon, Sr. DR
Section 143Section 143(1)Section 143(3)Section 154Section 36(1)(via)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2014-15 Assessment Year: 2018-19 & Assessment Year: 2021-22 Income Tax Officer – 28.3.1, Vaibhav Co-op Credit Mumbai Society, Vs. At Post Ghansoli, Thane Belapur Road, Thane – 400701 (PAN : AAAAV3417F) (Appellant) (Respondent) Present for: Assessee : Shri Malay J. Gosrani Revenue : Ms. Rajeshwari Menon, Sr. DR Date of Hearing : 16.05.2024 Date of Pronouncement : 28.05.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: The appeal filed by the Reven…

ITO-28.3.1, Mumbai vs. Vaibhav Co Op Credit Society, Ghansoli

ITA 298/MUM/2024[2021-22]Status: DisposedITAT Mumbai28 May 2024AY 2021-22

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawalassessment Year: 2014-15 Assessment Year: 2018-19 & Assessment Year: 2021-22

For Appellant: Shri Malay J. GosraniFor Respondent: Ms. Rajeshwari Menon, Sr. DR
Section 143Section 143(1)Section 143(3)Section 154Section 36(1)(via)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2014-15 Assessment Year: 2018-19 & Assessment Year: 2021-22 Income Tax Officer – 28.3.1, Vaibhav Co-op Credit Mumbai Society, Vs. At Post Ghansoli, Thane Belapur Road, Thane – 400701 (PAN : AAAAV3417F) (Appellant) (Respondent) Present for: Assessee : Shri Malay J. Gosrani Revenue : Ms. Rajeshwari Menon, Sr. DR Date of Hearing : 16.05.2024 Date of Pronouncement : 28.05.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: The appeal filed by the Reven…

Ruby Hall Clinic Karmchari Sahakari Pat Sanstha Maryadit, Pune vs. Income Tax Officer Ward 7(1), Pune

In the result, the appeal of the assessee is allowed

ITA 49/PUN/2024[2017-18]Status: DisposedITAT Pune25 Apr 2024AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.49/Pun/2024 Assessment Year : 2017-18 Ruby Hall Clinic Karmchari Vs. Ito, Ward-7(1), Sahakari Patsanstha Maryadit, Pune 40, Sasoon Road, Pune Ho, Haveli, Pune- 411 001 Maharashtra Pan : Aaaar9852L Appellant Respondent

For Appellant: Shri Randeep Sharma &For Respondent: Shri A.K. Mahala
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

…ness of providing credit facilities. It does not enjoy any license to carry on the business of banking from Reserve Bank of India. Therefore, as held by the Hon’ble Supreme Court in the case of PCIT vs. Annasaheb Patil Mathadi Kamgar Sahakari Pathpedi Ltd., 454 ITR 117 (SC) that the assessee is eligible for deduction u/s 80P(2)(a)(i) of the Act. Reliance in this regard can also be placed on the decision of the Hon’ble Bombay High Court in the case of PCIT vs. Quepem Urban Co-operative Credit Society Ltd., 438 ITR 631 (Bom.). 4 8. As regards, the issue as to the allowability of exemption under the provisions…

Ruby Hall Clinic Karmchari Sahakari Pat Sanstha Maryadit, Pune vs. Income Tax Officer, Ward 7(1), Pune

In the result, the appeal of the assessee is allowed

ITA 32/PUN/2024[2020-21]Status: DisposedITAT Pune25 Apr 2024AY 2020-21

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.32/Pun/2024 Assessment Year : 2020-21 Ruby Hall Clinic Karmchari Vs. Ito, Ward-7(1), Sahakari Patsanstha Maryadit, Pune 40, Sasoon Road, Pune Ho, Haveli, Pune- 411 001 Maharashtra Pan : Aaaar9852L Appellant Respondent

For Appellant: Shri Randeep Sharma &For Respondent: Shri A.K. Mahala
Section 143(1)Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…ness of providing credit facilities. It does not enjoy any license to carry on the business of banking from Reserve Bank of India. Therefore, as held by the Hon’ble Supreme Court in the case of PCIT vs. Annasaheb Patil Mathadi Kamgar Sahakari Pathpedi Ltd., 454 ITR 117 (SC) that the assessee is eligible for deduction u/s 80P(2)(a)(i) of the Act. Reliance in this regard can also be placed on the decision of the Hon’ble Bombay High Court in the case of PCIT vs. Quepem Urban Co-operative Credit Society Ltd., 438 ITR 631 (Bom.). 8. As regards, the issue as to the allowability of exemption under the provisions o…

Kal Devendra Sarda Nagari Sahakari Patsanstha Maryadit, Nashik vs. ITO, Ward 1(2), Nashik

In the result, both the appeals of the appellant stands partly

ITA 468/PUN/2024[2017-18]Status: DisposedITAT Pune22 Apr 2024AY 2017-18

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita Nos.467 & 468/Pun/2024 "नधा"रण वष" / Assessment Years: 2014-15 & 2017-18 Kai Devendra Sarda Nagari Vs. Ito, Ward-1(2), Sahakari Patsanstha Maryadit, Nashik Tryamba Keshwar, Renuka Housing Soc., Trimbakeshwar, Patil Galli, Trimbakeshwar Nashik 422 101 Maharashtra Pan : Aaaak4418P Appellant Respondent

For Appellant: Smt. Deepa KhareFor Respondent: Shri Arvind Desai
Section 143(3)Section 80P(2)(a)Section 80P(2)(d)

…ness of providing credit facilities. It does not enjoy any license to carry on the business of banking from Reserve Bank of India. Therefore, as held by the Hon’ble Supreme Court in the case of PCIT vs. Annasaheb Patil Mathadi Kamgar Sahakari Pathpedi Ltd., 454 ITR 117 (SC) that the assessee is eligible for deduction u/s 80P(2)(a)(i) of the Act. Reliance in this regard can also be placed on the decision of the Hon’ble Bombay High Court in the case of PCIT vs. Quepem Urban Co-operative Credit Society Ltd., 438 ITR 631 (Bom.). 9. As regards, the issue as to the allowability of exemption under the provisions o…

Kai Devendra Sarda Nagari Sahakari Patsanstha Maryadit, Nashik vs. ITO, Ward 1(2), Nashik

In the result, both the appeals of the appellant stands partly

ITA 467/PUN/2024[2014-15]Status: DisposedITAT Pune22 Apr 2024AY 2014-15

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita Nos.467 & 468/Pun/2024 "नधा"रण वष" / Assessment Years: 2014-15 & 2017-18 Kai Devendra Sarda Nagari Vs. Ito, Ward-1(2), Sahakari Patsanstha Maryadit, Nashik Tryamba Keshwar, Renuka Housing Soc., Trimbakeshwar, Patil Galli, Trimbakeshwar Nashik 422 101 Maharashtra Pan : Aaaak4418P Appellant Respondent

For Appellant: Smt. Deepa KhareFor Respondent: Shri Arvind Desai
Section 143(3)Section 80P(2)(a)Section 80P(2)(d)

…ness of providing credit facilities. It does not enjoy any license to carry on the business of banking from Reserve Bank of India. Therefore, as held by the Hon’ble Supreme Court in the case of PCIT vs. Annasaheb Patil Mathadi Kamgar Sahakari Pathpedi Ltd., 454 ITR 117 (SC) that the assessee is eligible for deduction u/s 80P(2)(a)(i) of the Act. Reliance in this regard can also be placed on the decision of the Hon’ble Bombay High Court in the case of PCIT vs. Quepem Urban Co-operative Credit Society Ltd., 438 ITR 631 (Bom.). 9. As regards, the issue as to the allowability of exemption under the provisions o…

Shri T S Nagari Sahakari Patsanstha Maryadit, Pune vs. Income Tax Officer, Ward-10(1), Pune

In the result, the appeal filed by the assessee stands allowed

ITA 433/PUN/2024[2018-19]Status: DisposedITAT Pune15 Apr 2024AY 2018-19

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.433/Pun/2024 "नधा"रण वष" / Assessment Year : 2018-19

For Appellant: Shri Premchand C. Patil &For Respondent: Shri Arvind Desai
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…accepting deposits from its members. It does not enjoy any license to carry on the business of banking from Reserve Bank of India. Therefore, as held by the Hon’ble Supreme Court in the case of PCIT vs. Annasaheb Patil Mathadi Kamgar Sahakari Pathpedi Ltd., 454 ITR 117 (SC) that the assessee is eligible for deduction u/s 80P(2)(a)(i) of the Act. Reliance in this regard can also be placed on the decision of the Hon’ble Bombay High Court in the case of PCIT vs. Quepem Urban Co-operative Credit Society Ltd., 438 ITR 631 (Bom.). 8. As regards, the issue as to the allowability of exemption under the provisions of…

Pune Jilha Gramsevak Sahkari Pathsanstha Maryadit Pune, Pune vs. The Income Tax Officer, Ward-12(1), Pune

In the result, the appeal filed by the assessee stands allowed

ITA 958/PUN/2023[2020-21]Status: DisposedITAT Pune05 Oct 2023AY 2020-21

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.958/Pun/2023 िनधा"रण वष" / Assessment Year : 2020-21 Pune Jilha Gramsevak Vs. Ito, Ward-12(1), Pune. Sahkari Pathsanstha Maryadit, 752, Shivlila Chembers, Kumthekar Road, Sadashiv Peth, Pune- 411030. Pan : Aabap0214D Appellant Respondent Assessee By : Smt. Deepa Khare Revenue By : Shri Kalpesh Rupavatiya Date Of Hearing : 27.09.2023 Date Of Pronouncement : 05.10.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 13.06.2023 For The Assessment Year 2020-21. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Co- Operative Society Incorporated Under The Provisions Of The Maharashtra Co-Operative Societies Act. It Is A Member Of Co- Operative Society Formed For The Purpose Of Providing Credit

For Appellant: Smt. Deepa KhareFor Respondent: Shri Kalpesh Rupavatiya
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…d accepting deposits from its members. It does not enjoy any license to carry on the business of banking from Reserve Bank of India. Therefore, as held by the Hon’ble Supreme Court in the case of PCIT vs. Annasaheb Patil Mathadi Kamgar Sahakari Pathpedi Ltd., 454 ITR 117 (SC) that the assessee is eligible for deduction u/s 80P(2)(a)(i) of the Act. Reliance in this regard can also be placed on the decision of the Hon’ble Bombay High Court in the case of PCIT vs. Quepem Urban Co-operative Credit Society Ltd., 438 ITR 631 (Bom.). 8. As regards, the issue as to the allowability of exemption under the provisions of se…